Section 6(3) in The West Bengal State Election Commission Act, 1994.
(3)Subject to the direction and control of the State Election Commissioner, the District Panchayat Election Officer shall appoint such number of officers of the State Government to be the -(a)Assistant Panchayat Electoral Registration Officer, and(b)Assistant Panchayat Returning Officer,as may, be necessary, and such Assistant Panchayat Electoral Registration Officer and Assistant Panchayat Returning Officer shall exercise such powers and perform such functions [ [(as provided in the West Bengal Panchayat Elections Act, 2003,)] [Words and figures substituted for the words 'as may be prescribed.' by W.B. Act 47 of 1994.] and rules made thereunder.]
